HARBANS LAL,J. - (1.) Heard learned counsel for the petitioner and the learned Public Prosecutor on behalf of the State. The petitioner is said to be involved in a case for the offences under sections 302/34, 376(2)(g) IPC and Section 3(1)(XII) and 3(2)(v) of the SC/ST (Prevention of Atrocities) Act.
(2.) The main contention of the learned counsel for the petitioner before me is that he is a juvenile offender and, therefore, he may be enlarged on bail, but no such plea seems to have been taken before the learned Court below and the learned Court below has not recorded any finding with regard to his being a juvenile offender and also with regard to the conditions mentioned in section 12 of the Juvenile Justice (Care and Protection of Children) Act, 2000 for refusing his bail. It would, therefore, be just and proper for the petitioner to first approach the concerned Court in this regard and in the event of his submitting proper application before the concerned Court, the concerned Court shall pass appropriate order expeditiously in the light of the provisions of the Juvenile Justice (Care and Protection of Children) Act, 2000.
(3.) The bail application is dismissed with the above-said observation. Bail application dismissed.;